Supreme Court - Daily Orders
Delhi Development Authority vs Ombir Singh on 19 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.24 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 20104/2022
(Arising out of impugned final judgment and order dated 14-05-2018
in WP(C) No. 4760/2016 passed by the High Court Of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
OMBIR SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103803/2022-CONDONATION OF DELAY
IN FILING and IA No.103805/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
WITH
Diary No(s). 20203/2022 (XIV)
( IA No.111221/2022-CONDONATION OF DELAY IN FILING and IA
No.111223/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 19-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Sunieta Ojha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on delay as well as Special Leave Petitions, making it returnable on 17.10.2022. Dasti, in addition, is permitted. Tag with SLP (C) D.No.18355/2022.
Signature Not Verified Digitally signed by SNEHA Date: 2022.09.23 (NEETU SACHDEVA) 16:27:47 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR